de facto segregation

noun | \ ˌse-gri-ˈgā-shən \ | seg·re·ga·tion

1. : separation of individuals or groups and especially racial groups — compare desegregation

   — de facto segregation
   : segregation of racial groups that arises as a result of economic, social, or other factors rather than by operation or enforcement of laws or other official state action

   — de jure segregation
   : segregation intended or mandated by law or otherwise intentionally arising from state action Note: De jure segregation is illegal.

2. : separate confinement of prisoners within a penal institution